PRADEEP MISHRA Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-7-279
HIGH COURT OF MADHYA PRADESH
Decided on
July 06,2020
PRADEEP MISHRA
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
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(1.)Case diary is available.
(2.)Heard finally, through video conferencing.
(3.)This is third application filed under Section 439 of Cr.P.C. for grant of bail.
(2.)Heard finally, through video conferencing.
(3.)This is third application filed under Section 439 of Cr.P.C. for grant of bail.
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